Section 27 in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999
27. Appeal to High Court.
(1)Any assessee objecting to an order passed under section 24 may appeal to the High Court within sixty days from the date on which the order was communicated to him:Provided that the High Court may admit an appeal preferred after the period of sixty days aforesaid if its is satisfied that the assessee had sufficient cause for not preferring the appeal within the period.(2)The appeal shall be in the prescribed form and be verified in the prescribed manner, and shall be accompanied by a fee of five hundred rupees.(3)The High Court shall, after giving both the parties to the appeal a reasonable opportunity of being heard, pass such order thereon as it thinks fit.
